Section 67(1) in Jammu and Kashmir Chit Funds Act, 2016
(1)The Registrar or the nominee hearing a dispute under section 66, shall, in addition to the powers conferred on him under that section, have the same powers as are vested in a Civil Court while trying a suit under the Code of Civil Procedure, Samvat 1977 in respect of the following matters, namely :-(a)summoning and enforcing the attendance of persons and examining them on oath ;(b)requiring the discovery and inspection of documents ;(c)receiving evidence on affidavit ;(d)requisitioning any public record or copies thereof from any Court or Office ;(e)issuing commissions for the examination of witnesses or documents ; and(f)any other matter which may be prescribed.
